SANDEEP TILWANI Vs. STATE OF NCT

JUDGEMENT

(1.) The present bail application has been filed by the petitioner under Sec. 439 Cr.P.C. seeking regular bail in case FIR No. 220/20 under Sec. 420/406/467/468/471/474/120-B IPC registered at Police Station E.O.W.

(2.) In brief, the facts of the case are that the present case was registered on the complaint of Ms. Upma Sharma who is one of the directors of the company "Cargomasters Logistics Pvt. Ltd.", engaged in the business of freight forwarding and logistics services (International transportation). The complainant alleged that the present petitioner Sandeep Tilwani, is the director of "J Sai Kripa Import and Export Co. Ltd. which is also engaged in logistics services and he used to play the role as a middleman between importers and companies, which provides freight services. In 2018, petitioner assigned 74 bookings of 640 rice containers to the complainant company for freight services (transportation) to the tune of Rs.11,20,00,000.00.

(3.) For gaining the confidence of the complainant, petitioner made initial payments to the complainant and after that he stopped the payment for freight services provided by the complainant company because of which complainant stopped the release of remaining Bill of Ladings (BLs). Petitioner induced the complainant to release the remaining BL's and to assure her, he sent copies of two Telegraphic transfers (TTs) as a proof of payment and promised that he was going to transfer the payment through these TTs from Thailand.